(1.) THE accused -appellant by way of preferring this appeal challenged the judgment dated 26.04.2013 passed by the learned Sessions Judge, South Tripura, Udaipur in ST 57(ST/S) 2007 convicting him under Section 302 IPC for commission of offence of murder and sentencing him to suffer RI for life and to pay a fine of Rs. 10,000/ -, i.d. to suffer SI for six months.
(2.) IT is to be stated here that the accused -appellant earlier also approached this Court in Criminal Appeal (J) 24 of 2009 challenging the judgment and order dated 05.05.2008 in the aforesaid sessions trial wherein the learned Sessions Judge convicted him under Section 302 IPC for commission of offence of murder and sentenced him to suffer RI for life and to pay a fine of Rs. 2,000/ -, i.d. to payment of fine money, to undergo further RI for one year.
(3.) HEARD Mr. Ratan Datta, learned counsel for the appellant as well as Mr. R.C. Debnath, learned Addl. P.P. for the State.
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